UNION OF INDIA Vs. SIDHI VINAYAK METCOM LIMITED

JUDGEMENT

(1.) The present interlocutory application has been filed on behalf of the appellants for condonation of delay of 14 days in filing the present appeal.

(2.) Having heard learned counsel for the parties and on being satisfied with the reasons stated in the present interlocutory application, the said delay in filing the present appeal is hereby condoned.

(3.) I.A No. 8004 of 2024 is accordingly disposed of. Commercial Appeal No. 02 of 2025